Supreme Court - Daily Orders
K. Sarala Devi vs Union Of India on 30 March, 2022
Bench: Vineet Saran, Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO.321 OF 2022
IN
SPECIAL LEAVE PETITION (C) No.17144 of 2021
K. SARALA DEVI PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. RESPONDENT(S)
O R D E R
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
...................J. (VINEET SARAN) ...................J. (HRISHIKESH ROY) New Delhi;
March 30, 2022
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2022.03.31
15:14:05 IST
Reason:
ITEM NO.1002 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No.321/2022 in SLP(C) No.17144/2021 (Arising out of impugned final judgment and order dated 08-11-2021 in SLP(C) No.17144/2021 passed by the Supreme Court Of India) K. SARALA DEVI Petitioner(s) VERSUS UNION OF INDIA & ANR. Respondent(s) (FOR ADMISSION) Date : 30-03-2022 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE HRISHIKESH ROY By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS (signed order is placed on the file)